JAIN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioner challenges the communication made to him by the respondent-Haryana Staff Selection Commission on 30.11.2010 (Annexure P-24), informing him that as he had passed the D.Ed-II year examination on 14.06.2010 and the cut off date for submission of the application forms for the post of JBT teachers against advertisement 04/2009 was 26.04.2010, therefore, he did not possess the essential qualification on the cut off date, consequent upon which his candidature had been rejected.

(2.) Learned counsel for the petitioner submits that the petitioner had initially appeared for the Diploma in Education (D.Ed) II year examination in April 2009 but on account of the unfortunate death of his mother on 24.04.2009, he could not appear for the examination in the subject of "environmental studies", which was also held on the same date. He therefore took the said written examination on 07.09.2009 and appeared for the practical examination on 08.09.2009, the result of which was actually declared on 11.09.2009, by the Board of School Education Haryana, vide Annexure P-13. However, though the entire details of the marks obtained by the petitioner in each subject have been given in the said document, the result has been shown to be "RLA", i.e. "result later due to lack of award".

(3.) The same result was eventually finally declared on 14.06.2010 (vide Annexure P-16) by the said Board, in which the entire set of marks is seen to be exactly the same as in Annexure P-13 dated 11.09.2009, except that the result has been shown as "passed in the Ist Division" with the "internal grand total" shown to be 523 marks.